Bare Acts Live

Bihar Control of the use and play of Loud Speakers Rules, 1951

Published vide Framed under section 8 of the Bihar Control of the Use and Play of Loud Speakers Act, 1949 (Bihar Act 13 of 1950) and published in the Bihar Gazette, 1951

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(a) at any time, within a radius of 440 yards from the outer compound wall of an indoor hospital.

(b) between the hours of 11 p.m. and 5 a.m. at any other place, without the permission in writing of the District Magistrate, or the Sub-divisional Officer of the subdivision within which the place is situated.

Form

Form of application for exemption from rule 2(2) of the Bihar Control of the Use and Play of Loud-Speakers Rules, 1951

The District Magistrate.
The Sub-divisional Officer

1. Name and address of the person seeking permission in terms of rule 2(2).

2. Reasons for which such permission is required.

3. Date(s), hour(s), where the loud speaker(s) will be played.

Signature ....................................
Date ..................................